APPOLLO TYRES LTD Vs. SHASHITAI BHAGWAN AHIRE

JUDGEMENT

(1.) This is an application filed under Section 482 of the Code of Criminal Procedure.

(2.) Challenge herein is to order dated 15th January 2005 rendered by learned Additional Sessions Judge, Dhule in Criminal Revision Application No.205 of 2001. By the impugned order, learned Sessions Judge was pleased to recall process issued against original accused Nos.1 to 8, which was issued by learned Chief Judicial Magistrate, Dhule for offences punishable under Sections 403, 407, 409, 420 and 465 read with 120-B and 34 of the Indian Penal Code.

(3.) The applicant is private limited Company dealing in manufacturing of tyres. The applicant - Company has a sub-office at Dhule. The applicant deals in supply of motor vehicles tyres of different types through its office at Dhule.